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Citedby 6 docs - [
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M/S Reva Electric Car Co.P.Ltd. vs M/S Green Mobil on 25 November, 2011
M/S.Today Homes & Infrastr. ... vs Ludhiana Improvement Trust & Anr. on 10 May, 2013
Home Bank Investment Inc And Anr. vs M.M.T.C. Limited And Anr. on 19 December, 2007
National Insurance Co. Ltd. vs M/S. Boghara Polyfab Pvt.Ltd. on 18 September, 2008
M/S. Magma Leasing & Fin. Ltd. & ... vs Potluri Madhavilata & Anr. on 18 September, 2009
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Central Government Act
Section 16(1)(b) in The Arbitration And Conciliation Act, 1996
(b) a decision by the arbitral tribunal that the contract is null and void shall not entail ipso jure the invalidity of the arbitration clause.